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Judgment
Heard the parties.
Hearing of this bail application has taken place through video conference in which counsel for the petitioner, counsel for the State as well as the Court were well-connected.
Learned counsel for the petitioner has submitted that the defects, which have been pointed out by the office, may be ignored.
Accordingly, for the benefit of the proceeding, defects are ignored.
Learned counsel for the petitioner has submitted that the accused were apprehended on secret information. Apparently, they were sitting at a place and when the police arrived there, they started fleeing from the place and on chase, they have stated their names and recovery was made. From this petitioner, one live cartridge was recovered. Learned counsel has further submitted that petitioner is in custody since 12.10.2019. Learned counsel further submitted that charge-sheet has been submitted and that two criminal cases are pending against him, in which, in one case he has already been bailed out. Therefore, he may be granted bail.
Learned counsel for the State, on the other hand, has submitted that petitioner has been charge-sheeted and he has been identified by the witnesses in TIP and that he has antecedent in two other cases pertains to Section 392 IPC and Section 395 IPC and this is a third case. This petitioner along with the co-accused is habitual offender and therefore, this petitioner does not deserve bail.
Having heard the learned counsel for both the sides, gone through the records and in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 20,000/- (Rs. Twenty Thousand) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Gumla in connection with Ghaghra P.S. Case No. 142 of 2019, corresponding to G.R. No. 901 of 2019 with the conditions that petitioner shall report to the police station concerned on every 2nd Saturday of the month between 10:00 a.m. and 12:00 p.m. and that he will appear on each and every date of hearing in trial before the court-below unless dispensed with by the court-below.